M/S Toyota Kirloskar Motor LTD v. The Commissioner Of Central Excise
- Court
- Karnataka High Court
- Case number
- CEA/6/2013
- Date of judgment
- 26 Aug 2013
- Bench
- B.MANOHAR,DILIP B.BHOSALE
- Petitioner
- M/S TOYOTA KIRLOSKAR MOTOR LTD
- Respondent
- THE COMMISSIONER OF CENTRAL EXCISE
- CNR
- KAHC010152442013
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Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.